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[Cites 0, Cited by 24] [Entire Act]

State of Telangana - Section

Section 451 in Greater Hyderabad Municipal Corporation Act, 1955

451. Inspection of buildings in course of erection, alteration, etc.

- The Commissioner may at any time during the erection or re-erection of a building or the execution of any such work as is described in section 433 make an inspection thereof without giving previous notice of his intention so to do.